SATYANARAYAN VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 of the Constitution of India with the following prayer:-

(2.) Briefly stated facts of the case are that the petitioner was initially appointed on the post of Patwari on 25/6/1979. Thereafter, the petitioner was promoted to the post of Inspector, Land Record on 24/10/1990, and he was given confirmation for the said post on 8/5/1995. Later, the petitioner was promoted to the post of Nayab Tehsildar on 30/8/2008 and then to the post of Tehsildar on 20/9/2013 which was confirmed vide order dtd. 1/4/2018.

(3.) The petitioner was transferred vide order dtd. 10/10/2016 from sub registrar Jodhpur-II to Tehsil Sojat, District Pali, as the name of the petitioner mentioned at S.No.96 of transfer order dtd. 10/10/2016 (Annex 7A). The petitioner was relieved on 13/10/2016 and thus on 14/10/2016 the petitioner was given posting in Tehsil Sojat as Tehsildar.